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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(3) in Faridabad Complex Administration Building Rules, 1989

(3)Not more than one building unit shall be erected on one floor or one site but in any case two or more sites may be combined for purpose of erection of one building unit. However, for plots of 400 square metres and above, 2 building units per floor will be permissible.Explanation :- Building unit means a self contained building with such out buildings as are ordinarily ancillary to the main building and used in connection therewith and physically incapable of sub-division into two or more independent building units. A buildings unit, may, however, be owned by an individual or may be jointly or severally owned, provided it remains in a single individual ownership.